Rohit vs State Of Haryana
2024 Latest Caselaw 19928 P&H

Punjab-Haryana High Court

Rohit vs State Of Haryana on 11 November, 2024

Author: Mahabir Singh Sindhu

Bench: Mahabir Singh Sindhu

                                Neutral Citation No:=2024:PHHC:146608




CRM-M-36901-2024




212
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                              CRM-M-36901-2024 (O&M)
                                              Date of decision : 11.11.2024

Rohit                                                  ...Petitioner(s)

                                 Versus

State of Haryana                                       ...Respondent(s)


CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU


Present:    None for the petitioner.

            Ms. Palika Monga, DAG, Haryana.



MAHABIR SINGH SINDHU, J.

Present second petition has been filed under Section 483

of the Bhartiya Nagarik Suraksha Sanhita (for short, 'the BNSS') for

grant of bail pending trial to the petitioner in FIR No.406 dated

15.09.2021, under Sections 120-B, 302, 449 & 201 of the Indian Penal

Code, 1860 (for short, 'the IPC') registered at Police Station Sadar,

Rohtak.

2. There is no assistance on behalf of the petitioner.

3. Custody certificate dated 09.11.2024 of petitioner

produced by learned State counsel is taken on record.

4. Learned State counsel, on instructions, submits that trial is

over; the petitioner stands convicted under Sections 302 & 449 IPC and

sentenced to undergo life imprisonment vide judgment/order dated

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Neutral Citation No:=2024:PHHC:146608

CRM-M-36901-2024

17.08.2024 passed by learned Additional Sessions Judge, Rohtak; and

as such, present petition be disposed off as having been rendered

infructuous.

5. Ordered accordingly.

Pending application(s), if any, shall also stand disposed

off.

11.11.2024                                             (MAHABIR SINGH SINDHU)
atulsethi                                                      JUDGE

        Whether speaking / reasoned :                        Yes        No

        Whether Reportable :                                 Yes        No





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